RAMESH BALU PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present petition, Petitioner has prayed for following substantive relief :

(2.) Subject matter : Petitioner seeks benefit of the insurance cover / ex gratia assistance admissible to the State Government employees and their dependents in case of death of such employee on account of covid infection during the course of covid related duty. The Petitioner seeks such benefit on account of death of his wife, namely, late Sarita Ramesh Patil. Petitioner's claim is rejected by the Additional Secretary, Government of Maharashtra, Public Health Department on the ground that insurance cover / ex gratia assistance scheme was operational till 30/6/2021 only and since Sarita Ramesh Patil died on 4/7/2021, the insurance cover benefit is not admissible to the Petitioner.

(3.) Rule. Rule made returnable forthwith. Considering the nature of prayers in the writ petition and facts of the case, we propose to hear the writ petition finally by consent of parties.